CHANDRA SHEKAR REDDY VANGA,MEDAK vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-15(1), HYDERABAD

Brief facts of the case are that the assessee, an individual and a civil contractor, filed his return of income for the A.Y 2016-17 on 17.10.2016 declaring a total income of Rs.18,88,090/-. The case was selected for scrutiny under CASS and notices u/s 142(1) and 143(2) were issued. However, since none appeared before the AO, the assessment was completed ex- parte by the AO by estimating the income at 5% of the total receipts as profit from the business.

Aggrieved, the assessee preferred an appeal before the CIT (A) with a delay of 14 days. In the condonation petition, the of 2019 CS Reddy Vanga Medak.

The learned Counsel for the assessee reiterated the submissions made by the assessee in the condonation delay petition filed before the CIT (A) which is reproduced by the CIT (A) at Para 4 of his order.

The learned DR supported the orders of the authorities below.

Having regard to the rival contentions and the material on record, I am satisfied that there is a reasonable cause for the delay of 14 days in filing of the appeal before the CIT (A). I, therefore, condone the delay and remit the issue to the file of the AO with a direction to the assessee to appear and file all the relevant details before the AO and the AO is directed to complete the assessment in accordance with law, after giving the assessee a fair opportunity of hearing.